High Courts10 Jun 2016Dismissed
Commissioner of Income Tax Vs Bijoy Kumar Jain
Calcutta High Court · (2016) 385 ITR 339
Income Tax Act, 1961 - Section 145, 263
COURT ARCHIVE
Calcutta High Court judgments, 2016
1,186 judgments · page 25 of 60
High Courts10 Jun 2016Dismissed
Gourhari Jana Vs State of West Bengal
Calcutta High Court · (2016) 165 AIC 439 : (2016) 3 CalCriLR 394 : (2016) 4 Crimes 345
Penal Code, 1860 (IPC) - Section 376
High Courts09 Jun 2016Dismissed
Pradip Mandal - Petitioner @HASH Union of India and Others
Calcutta High Court · (2016) 4 CalHCN 118 : (2016) 5 WBLR 522
Constitution of India, 1950 - Article 226
High Courts09 Jun 2016Disposed Off
Indrajit Tapadar Vs The State of West Bengal
Calcutta High Court · (2016) 3 AICLR 891 : (2016) 3 CalCriLR 611 : (2016) 3 CalLJ 350
Criminal Procedure Code, 1973 (CrPC) — Section 310, 397, 401Penal Code, 1860 (IPC) — Section 382
High Courts09 Jun 2016Disposed Off
Malay Acharya Vs Smt. Sampa Acharyya
Calcutta High Court · (2016) 3 ICC 555
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 23, Section 151Constitution of India, 1950 - Article 227
High Courts09 Jun 2016Dismissed
Nirmal Kumar Ravindra Kumar (HUF) Vs Commissisoner of Income Tax
Calcutta High Court · (2016) 288 CurTR 710 : (2016) 386 ITR 10
High Courts08 Jun 2016Dismissed
Sachindra Nath Dey Vs Union of India
Calcutta High Court · (2017) 2 WBLR 278
Constitution of India, 1950 - Article 226
High Courts08 Jun 2016Dismissed
M/s. Sri Mahavir Agency and another - Petitioners @HASH The State of West Bengal and another
Calcutta High Court · (2016) 4 CalCriLR 27 : (2016) 3 CalHCN 752
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401, Section 482Prevention of Food Adulteration Act, 1954 - Section 19(2)(a), Section 20A
High Courts08 Jun 2016Disposed Off
Latika Banerjee - Petitioner @HASH Ajoy @ Bablu Banerjee and Another
Calcutta High Court · (2017) 1 AICLR 952 : (2016) 4 CalCriLR 652 : (2016) 3 HLR 258
Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 482
High Courts08 Jun 2016Disposed Off
Smt. Ahamedi Begum Vs Noor Md. Ansari @ Doma
Calcutta High Court · (2016) 3 ICC 628
Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 227
High Courts08 Jun 2016Disposed Off
Amrit Hatcheries Private Limited Vs Saasta Farms
Calcutta High Court · (2016) 3 AICLR 886 : (2017) 1 CalCriLR 132 : (2016) 3 CalCriLR 446
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, 406, 420
High Courts07 Jun 2016Dismissed
Ayub Ansary Vs Mehbub Gazi
Calcutta High Court · (2017) 2 ICC 426 : (2017) 1 WBLR 644
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 26, Order 9 Rule 13
High Courts07 Jun 2016Disposed off
Madan Dutta Vs State of West Bengal
Calcutta High Court · (2017) 1 CalCriLR 140
Essential Commodities Act, 1955 - Section 7(1 )(a)(ii)West Bengal Anti-Profiteering Act, 1958 - Section 6(2)(a)(d), Section 8
High Courts07 Jun 2016Disposed Off
In Re: Manoranjan Chakraborty Vs The State of West Bengal
Calcutta High Court · (2017) 1 CalLJ 177
High Courts07 Jun 2016Dismissed
Saumya Infraventures Private Limited Vs L & T Finance Ltd.
Calcutta High Court · (2016) 3 CalLJ 101
Companies Act, 1956 - Section 439, Section 443
High Courts06 Jun 2016Allowed
Ganesh Ch. Sau - Petitioner @HASH The State
Calcutta High Court · (2016) 3 AICLR 727 : (2016) 4 CalCriLR 342
Evidence Act, 1872 - Section 24Penal Code, 1860 (IPC) - Section 364, Section 365
High Courts06 Jun 2016Allowed
CESC Limited Vs Appellate Authority
Calcutta High Court · (2016) 4 CalHCN 181 : (2016) 6 WBLR 299
Constitution of India, 1950 - Article 226Electricity Act, 2003 - Section 126, Section 127
High Courts06 Jun 2016Allowed
Commissioner of Income Tax, Central - I Vs M/s. Shaw Wallace Distilleries Ltd.
Calcutta High Court · (2016) 290 CurTR 684 : (2016) 386 ITR 14
High Courts06 Jun 2016Disposed Off
Manas Karmakar Vs Jayprakash Prasad
Calcutta High Court · (2016) ACD 748 : (2016) 3 AICLR 792
High Courts06 Jun 2016Disposed Off
Debnarayan Sen @ Tilak Sen Vs The State of West Bengal
Calcutta High Court · (2016) 3 AICLR 786 : (2016) 3 CalCriLR 516
Criminal Procedure Code, 1973 (CrPC) - Section 4(2), 41, 438, 482Penal Code, 1860 (IPC) - Section 323 427 379 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(i)(iv)(v)(x)